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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Gujarat - Subsection

Section 14(2) in The Bombay Secondary School Certificate Examination Act, 1948

(2)A person so co-opted shall not be deemed to be a member of the Board and shall have no right to vote at any meeting thereof, but he may take part in the discussion of the Board relating to the purpose for which he was co-opted.